Bhamar Singh @ Chhotu And Another vs State Of U.P. And Another
2023 Latest Caselaw 7393 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 5642 of 2023
 

 
Applicant :- Bhamar Singh @ Chhotu And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Som Veer
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Rupak Chaubey, learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Complaint Case No. 16164 of 2020, Rakesh v. Bholu and others, under Sections 323, 325, 504, 506 I.P.C., Police Station Farah, District Mathura pending in the Court of the Judicial Magistrate, Court No. 9, Mathura as well as the order dated 21.11.2020 and the summoning order dated 11.07.2022 passed in the said case.

After arguing the matter at some length, learned counsel for the applicants submits that he wants to withdraw this application with liberty to the applicants to file their bail applications before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.

Order Date :- 14.3.2023

SKT/-